BANK OF BARODA Vs. SANKARI DEVI

JUDGEMENT

(1.) PETITIONER was opposite party before the District Forum.

(2.) RESPONDENTS husband joined Bareilly Corporation .Bank on 4.5.1954. He retired on 30.9.1992. Petitioner took over Bareilly Bank on 12.6.1999. EPF amount was paid to the respondents husband on 12.2.2004. Respondents husband died on 23.6.2004. Respondent filed the complaint seeking interest on the delayed payment of EPF dues.

(3.) STAND taken by the petitioner was that the respondents husband never applied for disbursal of the amount which was not paid; that respondents husband had filed Writ Petition challenging his retirement on 30.9.1992 as according to him, he had not attained the age of superannuation; that his date of birth had been wrongly mentioned in bank records; that after disposal of the Writ Petition, EPF dues were paid to the respondents husband without any delay. According to the petitioner, it was not liable to pay interest as the respondents husband never completed the formalities for disbursal of the amount.